MOHANLAL SHARMANBHAI SUTREJA SINCE DECEASED Vs. THROUGH SECRETARY

JUDGEMENT

(1.) THE present petition has been filed by the petitioner under Articles 14, 19(1)(g), 300A as well as under Articles 226 and 227 of the Constitution of India and also under the provisions of the Gujarat Minor Mineral Concession Rules, 2010 for the following prayers :

(2.) HEARD learned senior counsel, Shri S.I. Nanavati appearing with learned counsel, Shri Digant Kakkad for Mr.Anuja S. Sanavati for the petitioner and learned AGP Shri Bharat Vyas for the respondents.

(3.) LEARNED AGP Shri Vyas has submitted that the decision is not based only on such undertaking but as stated in the reply, the reasons are that some lease could be a major minor and continuation of any such quarry lease would affect the revenue. However, he has submitted that the petitioner cannot claim the renewal as a matter of right and no revision has been preferred.